OM PRAKASH Vs. MINISTRY OF INDIAN RAILWAY

JUDGEMENT

(1.) THE petitioner has claimed the family pension from 25th December, 2000 after the death of his father who was a Railways employee during the lifetime of the petitioner on the ground that he is disabled and unable to earn his livelihood.

(2.) THE brief relevant facts for adjudication of the present petition are that the father of the petitioner was working as a fitter (MCM) in the Central railways. The petitioner/es father retired on 30th June, 1987 and his pay at the time of retiring from service was Rs. 1800/ -. The father of the petitioner had served from 2nd May, 1949 uptil 30th June, 1987.

(3.) THE petitioner contended that his father was getting pension from central Railways after his retirement on 30th June, 1987 till 25th december, 2000 when the father of the petitioner expired. The petitioner has produced a copy of the pension book and a copy of the death certificate of his father.